Bombay High Court
Shri Datta Education Society And Anr vs The State Of Maharashtra Thr Its ... on 18 April, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
123-ASWP-5082-2023.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5082 OF 2023
Shri Datta Education Society & Anr ...Petitioners
Versus
The State of Maharashtra Through its Principal ...Respondents
Secretary School Education & Sports Dept &
Ors
Mr Prashant Bhavake, for the Petitioner.
Smt PJ Gavhane, AGP, for the Respondent-State.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 18th April 2023
PC:-
1. Issue notice.
2. Hamdast allowed. In addition to the service through Court, private service is permitted including by email and courier.
3. All Affidavits in Reply are to be filed and served on or before ARUN RAMCHNDRA 12th June 2023.
SANKPAL Digitally signed by ARUN RAMCHNDRA SANKPAL Date: 2023.04.21 09:38:29 +0530 4. Notice is made returnable on 4th July 2023.
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